MADANAM SEETHA RAMULU Vs. MADANAM VIMALA

JUDGEMENT

(1.) The petitioner in O.P.No.5 of 2000 on the file of the Senior Civil Judge, Nizamabad, is the appellant. He filed the OP against his wife, the respondent, for divorce, under Section 13(1) (ia) (ib) and (ii) of the Hindu Marriage Act, 1955 (for short 'the Act'). He pleaded that the marriage between himself and the respondent took place in or around the year 1995, according to Hindu customs and rites. It was stated that four children were born out of their wedlock, and that after the birth of the fourth child, the respondent got herself converted into Christianity. The appellant stated that though he asked the respondent to come back to the fold of Hinduism, she was adamant, and left with no alternative, he filed the OP. He further alleged that the respondent deserted him, and has resorted to various acts of cruelty. He stated that the respondent used to quarrel with him openly, without any provocation, and subjected him to mental agony.

(2.) The respondent filed a brief counter in the OP. She made a general denial of the allegations made against her. As regards the allegation about the conversion into Christianity, the respondent stated that she had faith in Jesus Christ, and the allegation against her is not true.

(3.) Through its order, dated 28.02.2003, the trial Court dismissed the OP. Hence, this Civil Miscellaneous Appeal, under Section 28 of the Act.